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Legal Manager L& T General Insurance Co. ... vs Anandi Sharma & Ors on 29 August, 2016

Author: Jitendra Mohan Sharma

Bench: Jitendra Mohan Sharma

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       Miscellaneous Appeal No. 439 of 2015
                     ======================================================
                     Legal Manager L& T General Insurance Co. Ltd.
                                                                         .... .... Appellant/s
                                                      Versus
                     Anandi Sharma & Ors
                                                                        .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Appellant/s     :   Mr. Alok Kumar @ Alok Kr Shahi
                     For the Respondent/s      : Mr.
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN SHARMA
                     ORAL ORDER

2       29-08-2016

Perused the office note dated 07.01.2016. The learned counsel for the appellant is directed to deposit a fresh cheque/cash regarding statutory amount within six weeks as the cheque deposited has not been encashed being outdated.

Office is directed to return the said cheque to the learned counsel for the appellant at once.

(Jitendra Mohan Sharma, J.) Rajiv/-

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